2. Definitions.-

In this Act, unless there is something repugnant in the subject or context,-

(1) "City Court" means the Court established under the next following section;

(2) "City of Madras" means the area within the local limits for the time being of the ordinary original civil jurisdiction of the High Court;

(3) "High Court" means the High Court of Judicature at Madras; and

(4) "Small Cause Court" means the Court of Small Causes of Madras.

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